Section 57 in West Bengal Industrial Disputes Rules, 1958
57. Copies to be issued on stamped paper.
(1)All copies shall be prepared on the prescribed stamped paper (i.e. the folio), [or on decoy paper/thick paper by affixing the adhesive stamp of equal value of folio.](2)If it be not possible at once to inform the applicant what court-fee stamps and folios will be required in respect of the copies applied for, the requisite information shall be communicated to the applicant as soon as may be thereafter and in any case not later than three days from the date on which the application is received, by noting on the counterfoil portion of the application from which will be taken delivery of by the applicant from the office of the Chairman within three days from the date of filing of the application.
